SHANKARLAL NARANJI PADHIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 18.06.2020 passed the following order:-

(2.) Today, the corpus has joined us through the video conferencing from Palanpur District Court. Learned Principal District Judge Shri Gohil is also present. He has conveyed to this Court that much time has been devoted and it appears that compromise shall have to be arrived at amongst various parties, which may take some more time. He also further submits that ordinarily this task is being performed by their caste leaders, however, endeavours are on. On allegation made by Mr. Padiyar, learned advocate that respondent No.4 has got criminal antecedents, on instructions from the petitioner, learned Principal District Judge, on inquiry from the police officer present, has submitted that the same shall need to be verified at the end of the Police officials.

(3.) Considering the fact that the corpus is already married and there are allegations of respondent No.4 having criminal antecedents, as can be noticed from the record, disclosing all incorrect details and suppressing vital details required of parties before the registering authority while getting marriage registered, marriage has been registered, inquiry shall need to be made by the police concerning credentials of the Respondent no.4.